Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(1) in The Chota Nagpur Rural Police Act, 1914

(1)When the Deputy Commissioner receives a list of defaulters prepared under Section 14, he shall, subject to any orders passed under Section 15, issue warrant in the form prescribed under Section 37.